Section 5 in The Motor Vehicles (West Bengal Second Amendment) Act, 1967
5. Amendment of the First Schedule. -
In the First Schedule to the said Act,-(a)in Form E, for the existing Note, the following Note shall be substituted, namely:-"Note.- The motor vehicle above described is-(i)subject to a hire-purchase agreement with....;(ii)subject to a hypothecation in favour of ;(iii)not held under hire-purchase agreement or subject to any mortgage.(Strike out whatever is not applicable and, if the motor vehicle is subject to hire-purchase agreement or hypothecation, obtain the signature of the hire-purchase company or the mortgagee, as the case may be).";(b)in Form G, for the existing Note, the following Note shall be substituted, namely:-"Note.- The motor vehicle above described is-(i)subject to a hire-purchase agreement with........;(ii)subject to a hypothecation in favour of.....".
